Smt. Shimla vs State Of U.P.
2015 Latest Caselaw 1425 ALL

Citation : 2015 Latest Caselaw 1425 ALL
Judgement Date : 23 July, 2015

Allahabad High Court

Smt. Shimla vs State Of U.P. on 23 July, 2015

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 18575 of 2015
 

 
Applicant :- Smt. Shimla
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kapil Tyagi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Learned counsel for the applicant prays to withdraw the application with liberty to seek legal appropriate remedies.

Accordingly, the application is dismissed as withdrawn with liberty as prayed for.

Order Date :- 23.7.2015

Arvind

Download the LatestLaws.com Mobile App